DR.N. DONAPPA S/O NANJUNDAPPA Vs. MAHARANI LAKSHMI AMMANNI COLLEGE FOR WOMEN, IISC POST, MALLESHWARAM, BANGALORE - 560012 REP. BY THE PRINCIPAL, PROFESSOR K.S. BHARATHI, D/O K.R. SRINIVASACHAR

JUDGEMENT

(1.) THIS contempt petition is filed complaining of disobedience of the order dated 19th August 2011 passed in W.P.Nos.11913 -914/2011.

(2.) THE operative portion of the order, which is said to have been disobeyed reads as under: - Insofar as the payment of arrears are concerned, the petitioner has remained without any pay over time and it is because of the controversy as to who is liable to bear the obligation. This question which would be the subject matter of the connected writ petitions which are on board, it is therefore appropriate if the respondents 5 and 6 who are the petitioners in W.P.318911 -31892/2011 shall initially pay 50% of the amount that may be due to the petitioner up to date, without prejudice to recover the same, if in the event it is ultimately found that the Department shall bear the obligation of payment of the same. The Department however shall pay the petitioner from the date the order of dismissal was revoked and was deemed to have been reinstated. Petitioners in W. P. 31891 -31892/2011 are granted one week's time to pay the arrears as directed.